- (1.)On the facts and in the circumstances of the case and with the consent of the learned advocates for the respective parties, the petition is taken up for final disposal.
(2.)Rule. Ms. Nisha Thakor, learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent - State.
(3.)This petition is filed under Articles 226 and 227 of the Constitution of India, inter alia, praying for quashing and setting aside the order dated 5.4.2019 passed by the learned Judicial Magistrate First Class, Garbada as well as the judgment dated 17.7.2019 passed by the learned Additional Sessions Judge, Dahod whereby, the application preferred by the petitioner under the provisions of Section 451 of the Code of Criminal Procedure, 1973 came to be rejected.